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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Kerala - Subsection

Section 42(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(3)As and when a finally executable sentence is passed in respect of prisoner sentenced to death, such prisoner shall be confined in a cell apart from all other prisoners and shall be kept under the charge of a guard, day and night.